Section 14 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
14. Disqualifications of Candidates or Members.
(1)No officer or servant of the Government of India or any State Government or of a local authority or an employee of any institution receiving aid from the funds of the State Government shall be qualified for being chosen as or for being a Chairperson, or President or a member of a Managing Committee.(2)No person who has been convicted by a Criminal Court for any offences involving moral turpitude shall be qualified for being chosen as or for being a Chairperson or President, or a member of a Managing Committee.(3)A person shall be disqualified for being chosen as a Chairperson or a President or a member of a Managing Committee if on the date fixed for scrutiny of nominations for election he is :-(a)of unsound mind;(b)an applicant to be adjudicated as an insolvent or an undischarged insolvent; or(c)a defaulter of land revenue or water tax or charges payable either to the State Government or to the Farmers' Organisation;(d)interested in a subsisting contract made with, or any work being done for, the Gram Panchayat, Janpad Panchayat, Zila Panchayat or any State Government or Central Government or the Farmers' Organisation :Provided that a person shall not be deemed to have any interest in such contract or work by reason only of this having share or interest in,-(i)a company as mere share-holder but not as a Director;(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money or any security for the payment of money only; or(iv)any newspaper in which any advertisement relating to the affairs of the Farmers' Organisation is inserted;Explanation. - For the removal of doubts it is hereby declared that where a contract is fully performed it shall not be deemed to be subsisting merely on the ground that the Gram Panchayat, Janpad Panchayat, Zila Panchayat, the Farmers' Organisation, the State Government or Central Government has not performed its part of the contractual obligations;(e)a person rendered landless due to sale or transfer of land of area or operation after constitution of Water Users' Association;(f)employed in Government or Semi-Government organisation or local body.(4)A Chairperson or a President or a member of a Managing Committee shall also become disqualified to continue in office if he,-(a)absents from three consecutive meetings without reasonable cause;(b)is a person who incurs any of the disqualifications mentioned in sub-sections (1), (2) and (3) and he shall cease to hold the office forthwith ;Provided that disqualification under clause (a) shall not apply in the case of women who are in advanced stage of pregnancy and for a period of three months after delivery.(5)A member of the Water Users' Association or a Chairperson or a President or a member of a Managing Committee shall be disqualified to continue in the office, if he/she ceases to be a land holder.
